High Courts10 Mar 1916
Subramanian Vs Emperor
Madras High Court · 34 Ind. Cas. 1008
Penal Code, 1860 (IPC) — Section 75
COURT ARCHIVE
Madras High Court judgments, 1916
521 judgments · page 19 of 27
High Courts10 Mar 1916
B. Raja Rajeswara Sethupati Avergal alias Muthu Ramalinga Skthupati Avergal, Rajah of Ramnad Vs Sellachami Tevar and Others
Madras High Court · 34 Ind. Cas. 500 : (1916) 4 LW 173
Contract Act, 1872 — Section 74
High Courts10 Mar 1916
In Re: Nennur Rami Reddi
Madras High Court · 33 Ind. Cas. 655
Criminal Procedure Code, 1898 (CrPC) — Section 44Penal Code, 1860 (IPC) — Section 107
High Courts09 Mar 1916
Muniswami Goudu Vs Junjadu alias Muni Ellugudu
Madras High Court · 35 Ind. Cas. 65
High Courts09 Mar 1916
Maharajapuram A. Subramania Ayyar and Others Vs Pallasana Gramam S. Subramania Pattar
Madras High Court · (1917) ILR (Mad) 683
High Courts09 Mar 1916
Gopammal Vs V. Srinivasa Aiyangar and Another
Madras High Court · (1916) 30 MLJ 508
Guardians and Wards Act, 1890 — Section 7
High Courts09 Mar 1916
Maharajapuram A. Subramania Aiyar and Others Vs Pallasana Gramoni and Another
Madras High Court · (1917) ILR (Mad) 683 : 34 Ind. Cas. 859 : (1916) 30 MLJ 615
Transfer of Property Act, 1882 — Section 3
High Courts09 Mar 1916
Rahima Bibi Vs Hamida Bibi and Others
Madras High Court · 33 Ind. Cas. 857 : (1916) 3 LW 403
High Courts09 Mar 1916
Goppammal Vs V. Srinivasa Aiyangar and Another
Madras High Court · 34 Ind. Cas. 432
Guardians and Wards Act, 1890 — Section 34, 47, 50
High Courts09 Mar 1916
P. Viswanathan and Others Vs P. Brahmanadhan
Madras High Court · 34 Ind. Cas. 900
Trusts Act, 1882 — Section 23(6)
High Courts07 Mar 1916
Govindaswamy Pillai Vs Ramaswami Aiyar and Another
Madras High Court · 34 Ind. Cas. 6 : (1916) 3 LW 408
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts07 Mar 1916
Mahomed Hanif Sahib and Others Vs Anagappa Mudali and Others
Madras High Court · 35 Ind. Cas. 106
High Courts07 Mar 1916
Maddali Venkataswamy Vs Velampalli Subbarayudu
Madras High Court · 34 Ind. Cas. 435
Probate and Administration Act, 1881 — Section 50(5)
High Courts07 Mar 1916
Govindasawmi Pillai Vs Ramasawmi Aiyar and Another
Madras High Court · (1916) 30 MLJ 492
Transfer of Property Act, 1882 — Section 111, 116
High Courts07 Mar 1916
Unde Rajaha Raje Sir Rajah Velugoti Sri Rajagopala Krishna Yachendra Bahadur, K.C.I.E., Panchahazar, Muasudar Maharajah of Venkatagiri Vs Velikanti Rami Reddi and Others
Madras High Court · 34 Ind. Cas. 607 : (1916) 3 LW 582 : (1916) 31 MLJ 211
Madras Estates Land Act, 1908 — Section 6(4)
High Courts07 Mar 1916
Sundara Reddi and Another Vs Varadharaja Pillai
Madras High Court · 34 Ind. Cas. 407
Civil Procedure Code, 1908 (CPC) — Section 145(c), 55(4)
High Courts07 Mar 1916
Thangavelu Mudaliar Vs Mahomed Ibrahim Sahib
Madras High Court · 34 Ind. Cas. 759 : (1916) 3 LW 377
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Mar 1916
Kodali Bapayya Vs Kodali Akamma and Others
Madras High Court · 36 Ind. Cas. 255
Limitation Act, 1963 — Article 118